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High Court Of Kerala judgments, 1967

203 judgments · page 5 of 11

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High Courts31 Jul 1967Dismissed

N. Srinivasan Addl. Dist. and Sessions Judge Quilon and Another Vs State of Kerala

High Court Of Kerala · (1968) 2 LLJ 233

Constitution of India, 1950 — Article 11, 154, 163, 168, 213General Clauses Act, 1897 — Section 16Kerala Service Rules, 1959 — Rule 6, 60
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High Courts28 Jul 1967Allowed

Ramaji Rao Vs Chindan Nair

High Court Of Kerala · (1968) KLJ 31

Contract Act, 1872 — Section 32, 56
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High Courts27 Jul 1967Allowed

Thommen Ouseph Vs The Orient Union Bank Ltd.

High Court Of Kerala · (1968) KLJ 193

Constitution of India, 1950 — Article 14
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High Courts26 Jul 1967

Rane (Madras) Ltd., Nadakkavu, Kozhikode Vs State of Kerala

High Court Of Kerala · AIR 1968 Ker 74 : (1967) 11 KLJ 866 : (1968) 21 STC 420

Kerala General Sales Tax Act, 1963 — Section 3, 41Sales of Goods Act, 1930 — Section 19
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High Courts26 Jul 1967Dismissed

Balakrishnan and Others Vs Parameswaran Namboodiri

High Court Of Kerala · (1968) KLJ 352

Kerala Land Reforms Act, 1963 — Section 13, 2(57)(b), 5
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High Courts20 Jul 1967Allowed

City Corporation of Trivandrum Vs K.J. Mathew

High Court Of Kerala · AIR 1968 Ker 139 : (1968) CriLJ 627

Prevention of Food Adulteration Act, 1954 — Section 16(1)
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High Courts14 Jul 1967

Mayagothi Hussain Thakru Vs Hassan Ganduvar Hassan Manikfan

High Court Of Kerala · AIR 1968 Ker 34 : (1968) CriLJ 165

Constitution of India, 1950 — Article 22(1)Laccadive Islands and Minicoy Regulations, 1912 — Section 18
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High Courts13 Jul 1967Allowed

Gopinatha Pillai Vs The State of Kerala and another

High Court Of Kerala · (1968) KLJ 1

Constitution of India, 1950 — Article 258, 258(1)
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High Courts13 Jul 1967

P.P. Looke Vs N.J. Mathew and Others

High Court Of Kerala · (1968) CriLJ 561

COMPANIES ACT, 1956 — Section 282, 283, 623, 628Penal Code, 1860 (IPC) — Section 409
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High Courts11 Jul 1967

R.M. Subramania Iyer Vs Income Tax Officer, Kottayam

High Court Of Kerala · AIR 1968 Ker 182 : (1968) 68 ITR 863

Income Tax Act, 1961 — Section 139, 147
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High Courts10 Jul 1967Dismissed

Kilikar Vs Sales Tax Officer, Special Circle, Mattancherry and another

High Court Of Kerala · (1968) KLJ 57

Constitution of India, 1950 — Article 14, 19(1)(f), 276Kerala General Sales Tax Act, 1963 — Section 22, 3, 61
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High Courts10 Jul 1967Dismissed

Kilikar Vs Sales Tax Officer and Another

High Court Of Kerala · (1968) 21 STC 252

Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 14, 19, 276
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High Courts07 Jul 1967Dismissed

Kammu Vs Ethiyumma

High Court Of Kerala · (1968) KLJ 43

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High Courts07 Jul 1967Dismissed

Elizabeth Korah Vs Bhavani Amma and others

High Court Of Kerala · (1967) KLJ 914

Registration Act, 1908 — Section 17, 17(1)(e), 49
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High Courts07 Jul 1967Dismissed

J. Melby D''Cruz and Others Vs The Chief Administrative Officer, Travancore Minerals Ltd. and Others

High Court Of Kerala · AIR 1968 Ker 121

Industrial Disputes Act, 1947 — Section 25F, 31(2)Payment of Wages Act, 1936 — Section 15(2)
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High Courts07 Jul 1967

Kannan Devan Hills Produce Company Ltd. Vs Labour Court and Others

High Court Of Kerala · (1967) 2 LLJ 631

Industrial Disputes Act, 1947 — Section 10
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High Courts06 Jul 1967Allowed

The Executive Authority, Punalur Panchayat Vs C.G. Kumaran Vaidyan and seven Others

High Court Of Kerala · (1968) KLJ 168

Kerala Panchayat (Licensing of Dangerous and Offensive Trades and Factories) Rules, 1963 — Rule 6, 8Kerala Panchayat Act, 1960 — Section 119
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High Courts05 Jul 1967

Provident Fund Inspector Vs Mani (P.S.) (formerly lessee, Sree Krishna Talkies)

High Court Of Kerala · (1967) 2 LLJ 647

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(a), 2(e)
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High Courts04 Jul 1967

Viswanatha Iyer Vs Kunju Ezhuthassan and Others

High Court Of Kerala · (1968) KLJ 316

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High Courts04 Jul 1967

Essa Esmail Vs The State of Kerala

High Court Of Kerala · (1967) KLJ 633

Kerala Agricultural Income Tax Act, 1950 — Section 5(j), 60(1)
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